STATE OF KARNATAKA Vs. RAJU

JUDGEMENT

(1.) THE judgment and order of acquittal dated 16.12.2008 passed by the Additional Sessions Court, Shimoga, in SC. No. 98/2008, is called in question in this appeal by the State.

(2.) THE accused -respondent was tried and acquitted for the offences punishable under Sections 302, 323, 324, 447 and 427 of IPC.

(3.) IN order to prove its case, in all the prosecution has examined 8 witnesses and marked 10 Exhibits and 7 Material Objects. As aforementioned, the trial Court on evaluation of the material on record, acquitted the accused.